REGENT COMPUTRONICS PVT. LTD.

Khasgi Trust Shri Appellant

V/S

Mahesh Kumar Naraindas Khandelwal Respondents

Referred Judgements :-

ADIRAJU ARASU KANNIKKE BALLALA V. PATTU ALIAS LAKSHMINARAYANA AND OTHERS [REFERRED TO]
LAXMIKWNAR SHRINIWAS DAS V. KRISHNARAM BALDEO BANK,LASHKAR [REFERRED TO]
ASSOCIATED HOTELS OF INDIA LIMITED VS. R N KAPOOR [REFERRED TO]
M N CLUBWALA VS. FIDA HUSSAIN SAHEB [REFERRED TO]
KONCHADA RAMAMURTY SUBUDHI DEAD VS. GOPINATH NAIK [REFERRED TO]
JAI JAI RAM MANOHAR LAL VS. NATIONAL BUILDING MATERIAL SUPPLY GURGAON [REFERRED TO]
D H MANIAR VS. WAMAN LAXMAN KUDAV [REFERRED TO]
KHALIL AHMED BASHIR AHMED VS. TUFELHUSSEIN SAMASBHAJI SARANGPURWALA [REFERRED TO]
RAJBIR KAUR VS. S CHOKESIRI AND CO [REFERRED TO]
Y K MEHTA A KAMAL BATCHA DEVENDRA SHARMA VS. UNION OF INDIA [REFERRED TO]
KARRI SOMALU VS. THIMMALAPALLI VENKATASWAMY [REFERRED TO]
MOGILIPUVVU ANNAPURNAIAH VS. MALAMPATI NARASIMHA RAO [REFERRED TO]
GOVERNMENT OF THE PROVINCE OF BOMBAY VS. PESTONJI ARDESHIR WADIA [REFERRED TO]
LALA MAN MOHAN DAS VS. JANKI PRASAD [REFERRED TO]
BASDEO RAI VS. DWARKA RAM [REFERRED TO]
RAM GHULAM VS. SHYAM SARUP [REFERRED TO]
Idol Shriji VS. Gappulal [REFERRED TO]

JUDGEMENT

(1.) THE defendants have come up in appeal aggrieved by the judgment and decree of the lower appellate Court directing a suit for restoration of possession to be decreed in reversal of the decree of the trial Court which had dismissed the suit.

(2.) ON 16.6.69 the plaintiff filed the suit, initially seeking relief of issuance of permanent preventive injunction simply alleging that he was a tenant holding the suit property on tenancy having raised thereon a Takhat (wooden platform) with the permission of the Municipal Corporation and that in denial of the right of the plaintiff to occupy the suit property, the defendants in collusion were attempting at interfering with his right to enjoy it. It appears that the plaintiff has also sought for an ad -interim injunction protecting his possession which having been denied, the plaintiff amended the plaint by alleging further that he had ,been deprived of the possession and was entitled to restoration thereof.

(3.) THE trial Court held that the plaintiff was not a tenant but a licensee merely and hence not entitled to sue. The finding has been reversed by the lower appellate Court.

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KHASGI TRUST SHRI Vs. MAHESH KUMAR NARAINDAS KHANDELWAL

Referred Judgements :-

JUDGEMENT

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